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Delhi High Court judgments

1,35,544 judgments · page 1,547 of 6,778

High Courts03 Nov 2023Dismissed

Anwar Ali Vs Union Of India & Ors

Delhi High Court · (2023) 11 DEL CK 3294

Bank of India Officer Employees' (Conduct) Regulations, 1979-Regulation 13(1), 3(1)Bank of India Officer Employees' (Discipline & Appeal) Regulations, 1976-Regulation 40, 4Bank of India (Employees') Pension Regulations, 1995-Regulation 22(1)
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High Courts03 Nov 2023Disposed Of

Mohd Nasim Vs The State

Delhi High Court · (2023) 11 DEL CK 3495

Code of Criminal Procedure, 1973-Sections 397/401, 482, 207, 251, 313 and 281Indian Penal Code, 1860-Sections 279, 337 and 304AEvidence Act-Section 134
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High Courts03 Nov 2023Dismissed

Amit Katyal Vs Directorate Of Enforcement

Delhi High Court · (2023) 11 DEL CK 3506

Constitution of India-Article 226, 20(3), 32Code of Criminal Procedure, 1973-Section 482, 161, 164, 167, 438Indian Penal Code, 1860-Section 120-B, 193, 228
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High Courts03 Nov 2023Dismissed

Mohd. Taslim Ali Vs The State Govt Of NCT Of Delhi

Delhi High Court · (2023) 11 DEL CK 3508

Code of Criminal Procedure, 1973-Section 374(2), 482, 161, 164Indian Penal Code, 1860-Sections 363, 376, 376(2)(n)(i)Protection of Children from Sexual Offences Act, 2012-Section 6, 2(d)
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High Courts03 Nov 2023Disposed Of

Rajeev Jhawar Vs Central Bureau Of Investigation

Delhi High Court · (2023) 11 DEL CK 3509

Code of Criminal Procedure, 1973-Section 482, 41A, 173(8)Prevention of Corruption Act, 1988-Section 13(2), 13(1)(d), 7, 7-A, 8, 9, 10, 12Indian Penal Code, 1860-Section 420, 120B
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High Courts03 Nov 2023Dismissed

Stanley Azuka Ewuzie Vs State

Delhi High Court · (2023) 11 DEL CK 3510

Code of Criminal Procedure, 1973-Section 439Narcotic Drugs and Psychotropic Substances Act, 1985-Section 21, 21(b)(ii)(c), 50Foreigners Act, 1946-Section 14
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High Courts03 Nov 2023

Minor L Thr Guardian J Vs State & Anr.

Delhi High Court · (2023) 11 DEL CK 3511

Constitution of India-Article 226, 21Code of Criminal Procedure, 1973-Section 482Medical Termination of Pregnancy Act, 1971-Section 3, 3(2), 3(2)(b), 3(2)(i), 3(2A), 3(2B), 3(2C), 3(2D), 3(3), Explanation 2 to Section 3(2)
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High Courts03 Nov 2023Dismissed

Abba Consultants Private Limited Vs Insolvency And Bankruptcy Board Of India & Ors.

Delhi High Court · (2023) 11 DEL CK 3518

Insolvency and Bankruptcy Code, 2016-Sections 19, 21, 196, 208(2)(a), 217, 240, Part IVInsolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016-Regulations 6(1), 6(2), 13, 13(2)(c), 13(2)(d), 36(1), 36(2)Insolvency and Bankruptcy Board of India (Grievance and Complaint Handling Procedure) Regulations, 2017-Regulations 7, 11
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High Courts03 Nov 2023Dismissed

Smt Sapna Vs Sub Registrar-IIA & Ors.

Delhi High Court · (2023) 11 DEL CK 3535

Constitution of India-Article 226IPC-Sections 120-B, 193, 467, 471Prevention of Corruption Act, 1988-Sections 13(2) r/w 13(1)(e)
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